High Courts23 Mar 1982
Amin Ibrahim and Others Vs Sayed G. Jamalbhai and Others
Bombay High Court · (1983) 1 BomCR 481
Bombay Public Trusts Act, 1950 — Section 50, 51, 79, 80
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,897 of 3,665
High Courts23 Mar 1982Dismissed
Sudam Bhau Kamble and Others Vs Devade Shripati More
Bombay High Court · (1984) 1 BomCR 242
Bombay Agricultural Debtors Relief Act, 1947 — Section 40
High Courts23 Mar 1982
Vasudeo Raghunath Kulkarni Vs Yashodabai and Others
Bombay High Court · AIR 1982 Bom 425 : (1983) 1 BomCR 209
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)(I)
High Courts22 Mar 1982
Span Industries Vs Shridhar Ganesh Jamsandekar and Another
Bombay High Court · (1983) 1 BomCR 231
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(1), 13(2), 15
High Courts22 Mar 1982
Yvonne Surendranath Sinha Vs Union of India
Bombay High Court · (1991) 35 ECR 139 : (1993) 64 ELT 7
Constitution of India, 1950 — Article 226
High Courts20 Mar 1982
Miss A.N. Khan Vs First Asst. Controller of Estate Duty
Bombay High Court · (1983) 32 CTR 107 : (1983) 140 ITR 293 : (1983) 12 TAXMAN 167
Estate Duty Act, 1953 — Section 33(1), 40
High Courts20 Mar 1982
Controller of Estate Duty, Bombay City Vs Mohammed Habib A. Valiwalla
Bombay High Court · (1981) 132 ITR 414(1)
Estate Duty Act, 1953 — Section 10
High Courts20 Mar 1982
Trilokchand Kapoorchand Vs Basubai Vastimal Oswal and Others
Bombay High Court · AIR 1983 Bom 12 : (1983) 1 BomCR 124
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13Civil Procedure Code Amendment Act, 1976 — Order 9 Rule 11, 151, 2(2)Civil Procedure Code, 1908 (CPC) — Section 47(2)
High Courts20 Mar 1982
Controller of Estate Duty Vs G.H. Malhotra
Bombay High Court · (1983) 35 CTR 362 : (1983) 144 ITR 925 : (1983) 13 TAXMAN 540
Partnership Act, 1932 — Section 48
High Courts20 Mar 1982
Controller of Estate Duty Vs Ratanlal Budhamal Taki
Bombay High Court · (1983) 32 CTR 112 : (1983) 142 ITR 151 : (1983) 12 TAXMAN 98
Estate Duty Act, 1953 — Section 10, 5
High Courts19 Mar 1982
Shrikant Pandurang Lele and Others Vs Rajaninath Govind Pataskar and Another
Bombay High Court · (1983) 1 BomCR 310
Criminal Procedure Code, 1973 (CrPC) — Section 204, 482Penal Code, 1860 (IPC) — Section 341, 504, 506(1)
High Courts19 Mar 1982
Smt. Nirmala Keshavlal Vs Controller of Estate Duty, Bombay City-I
Bombay High Court · (1983) 32 CTR 114 : (1982) 138 ITR 604 : (1983) 12 TAXMAN 96
Estate Duty Act, 1953 — Section 9(1)
High Courts18 Mar 1982
B.D. Yadav and M.R. Meshram Engineers and Contractors Vs Administrator of the City of Nagpur and Another
Bombay High Court · AIR 1984 Bom 351
City of Nagpur Corporation Act, 1948 — Section 347, 415, 63, 64Constitution of India, 1950 — Article 226
High Courts18 Mar 1982Dismissed
Tejpal K. Mandot Vs The Asstt. Secretary, Govt. of Maharashtra, Home Deptt. (Spl.), Mantralaya, Bombay and others
Bombay High Court · (1983) MhLj 46
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1), 8, 8(b)Constitution of India, 1950 — Article 22, 22(5)Customs Act, 1962 — Section 108
High Courts17 Mar 1982
Tata Oil Mills Company Ltd. Vs T.R. Srikantia and Others
Bombay High Court · (1990) 26 ECR 106
Constitution of India, 1950 — Article 226
High Courts17 Mar 1982
Jaypal Bandu Adke and Another Vs Basavali Gurulingappa and Another
Bombay High Court · AIR 1982 Bom 563 : (1982) 1 BomCR 590
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 12(2), 12(3)
High Courts17 Mar 1982
Kalyandas Manilal Shah Vs S.M. Kankaria and Another
Bombay High Court · AIR 1982 Bom 532
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 13Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, 47
High Courts17 Mar 1982
Dhirajlal Haridas Vs Commissioner of Income Tax (Central), Bombay
Bombay High Court · (1983) 33 CTR 144 : (1982) 138 ITR 570 : (1982) 12 TAXMAN 234
Income Tax Act, 1961 — Section 10(4A), 10A, 2(24), 6, 6(1)
High Courts16 Mar 1982
Vatsala S. Aney Vs National Education Society
Bombay High Court · (1982) 84 BOMLR 569
Constitution of India, 1950 — Article 226Trusts Act, 1882 — Section 5, 6
High Courts16 Mar 1982
Jaypal Bandu Adake and Another Vs Basavali Gurulingappa Mhalank and Another Kesharlal Shamlal Jain Vs Bansilal Loknath Jain and Another
Bombay High Court · (1982) 84 BOMLR 485 : (1982) MhLj 512
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11(3), 12(1), 12(2), 12(3)